Supreme Court - Daily Orders
Commissioner Of Serive Tax, New Delhi vs M/S Hero Moto Corp, Ltd. on 16 July, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.11 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Diary No(s). 2510/2015
COMMISSIONER OF SERIVE TAX, NEW DELHI Appellant(s)
VERSUS
M/S HERO MOTOCORP, LTD. Respondent(s)
(With appln. (s) for c/delay in re-filing appeal and
condonation of delay in filing appeal. and office report)
Date : 16/07/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Mukul Rohatgi, A.G.
Mr. P.S. Narsimha, ASG
Ms. Sunita Rani Singh, Adv.
Mr. Santosh Kr. Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. M.P. Devanath,Adv.
Mr. Vivek Sharma, Adv.
Mr. Ambarish Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The appeal is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.07.20 15:42:59 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2015 D.NO. 2510/2015 COMMISSIONER OF SERVICE .. Appellant(s) TAX, NEW DELHI Versus M/S HERO MOTOCORP LTD. .. Respondent(s) O R D E R
1. Delay condoned.
2. We have heard learned counsel for the parties to the lis.
3. Having gone through the records of the case, we are of considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
..................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] ....................J. [ AMITAVA ROY ] NEW DELHI, JULY 16, 2015.